(2)Where an application made under section 127-B has been allowed to be proceeded with under section 127-C, the Settlement Commission shall, until an order is passed under sub-section [(5)] [ Substituted by Act 22 of 2007, Section 104, for " (7)" and " (6)" , respectively (w.e.f. 1.6.2007).] of section 127-C, have, subject to the provisions of sub-section [(4)] [ Substituted by Act 22 of 2007, Section 104, for " (7)" and " (6)" , respectively (w.e.f. 1.6.2007).] of that section, exclusive jurisdiction to exercise the powers and perform the functions of any officer of customs or Central Excise Officer, as the case may be, under this Act or in the Central Excise Act, 1944 (1 of 1944), as the case may be, in relation to the case.
